MOHAMMAD AMIN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant petition, the petitioner prays for the following reliefs;

(2.) Mr T.M. Shamsi, learned Assistant Solicitor General of India submits that the relief prayed for the by the petitioners in the instant writ petition has become infractuous in view of decision rendered by Intellectual Property Appellate Board on 26.11.2012 in case filed by Shri Suman Kumar Gupta against the petitioners, seeking rectification of the trademark "CHINAR" registered under No. 914238 in Class 30 under the provisions of the Trade Marks Act, 199, in favour of the petitioners. Copy of order so produced by Mr T.M. Shamsi, learned Assistant Solicitor General of India is taken on record.

(3.) Since the Appellate Board has cancelled the registration of the petitioners in terms of order supra, therefore, unless the petitioners challenge the said order, there is no scope for grant of any relief.